Delhi Transport Corporation vs Krishan Lal And Co.
2012 Latest Caselaw 1562 Del

Citation : 2012 Latest Caselaw 1562 Del
Judgement Date : 5 March, 2012

Delhi High Court

Delhi Transport Corporation vs Krishan Lal And Co. on 5 March, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Reserved on: 29th February, 2012
                                    Pronounced on: 5th March, 2012
+    MAC.APP. 474/2009

     DELHI TRANSPORT CORPORATION ..... Appellant
                  Through: Mr.S.P.Gupta, Advocate

                   versus

     KRISHAN LAL AND CO.                      ..... Respondent
                  Through:          Ms.Neerja Sachdeva, Advocate
                                    for R-4.

     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                            JUDGMENT

G. P. MITTAL, J.

1. The present Appeal is dismissed in terms of the judgment passed today in MAC APP.565/2008 titled 'DTC V. JAGDISH KATARIA & ORS.'

2. For detailed order, please see the above mentioned judgment.

(G.P. MITTAL) JUDGE MARCH 05, 2012 vk

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